ALIMAHOMMAD JARUMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Court of learned Principal Sessions Judge, Kheda at Nadiad by order dated 17th May, 2017 in Criminal Miscellaneous Application No.455 of 2017 granted bail to the applicant herein under Section 439 of the Code of Criminal Procedure, 1973.

(2.) The applicant was arrested on 12th May, 2017 in connection with First Information Report bearing I CR No.11/2017 registered on 18th March, 2017 with Kapadvanj Town Police Station in respect of the alleged offence under Sections 65(A), 116(B) of Prohibition Act.

(3.) What was alleged against the applicant was that a complaint was lodged by the complainant, namely, Manubhai Babubhai before the Kapadvanj Police Station for the offence punishable under Sections 65(A), 116(B) of Prohibition Act.